MAHANTY,CJ. - (1.)The learned Central Government Counsel as well as the learned Asst. Solicitor General who have entered appearance in the matter submits that the issue of threat perception of the private respondents No. 2 to 6 is a matter which was dealt with by the Bombay High Court and certain directions were passed and a Special Leave to Appeal (Criminal) No. 21381/2020 challenging the directions of the Bombay High Court come to be dismissed by the Hon'ble Supreme Court vide order dtd. 27/10/2020.
(2.)Placing reliance on the above, learned Asst. Solicitor General submits that the matter is no longer res integra and governed by the judgment of the Bombay High Court as dismissed by the Hon'ble Supreme Court in the case referred hereinabove.
(3.)This Court in its order dtd. 31/5/2022 had directed the learned counsel appearing for the respondent No.1 Union of India to produce the relevant file of the status report of the latest threat perception vis-à-vis the private respondents No. 2 to 6 within a period of two weeks. On the next date, a responsible officer shall also be present along with the said report to be submitted in a sealed cover before this Court for its consideration.
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